Allahabad High Court
Mohd. Yashin vs Adj Ix & Another on 5 August, 2010
Author: Devendra Pratap Singh
Bench: Devendra Pratap Singh
Court No. - 7 Case :- WRIT - A No. - 45072 of 2000 Petitioner :- Mohd. Yashin Respondent :- Adj Ix & Another Petitioner Counsel :- Vinod Sinha,S.P. Singh Respondent Counsel :- C.S.C.,V.K. Goel Hon'ble Devendra Pratap Singh,J.
Heard learned counsel for the petitioner.
This petition by the tenant is directed against an order allowing release application where an interim order is operating since 18.10.2000 but there is nothing on record to show that the rent is being regularly paid to the respondent-landlord.
Accordingly, the petitioner may bring on record all the evidence to show that the regular rent is being paid/deposited to the respondent-landlord or else the writ petition may be dismissed on this ground alone.
List in the week commencing 30.8.2010.
Order Date :- 5.8.2010 AU